M.S.SETHURAMARAJA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner seeks for a direction to the first respondent to sanction the travelling allowance and daily allowance as per the Government Order in G.O.Ms.No.616, dated 05.11.1993 issued by the Cooperation Food and Consumer Protection Department.

(2.) THE case of the petitioner is that he is the President of Virudhunagar District Consumer Centre and is continuing in such position from the year 1984. The petitioner was appointed in the District Council as one of its four members. The 3rd respondent is the Appointing Authority. The petitioner is non official member of the said Council. Every year six meetings were conducted, either by the 3rd respondent or by the 2nd respondent to discuss about the matters relating to Consumer Welfare Protection and Public Distribution System. Under G.O.Ms.No.616, dated 05.11.1993 issued by the first respondent, the members of the said Council are entitled to get travelling allowance and daily allowance for attending every meeting. The petitioner had attended 90 meetings in the past 15 years, however, he was not paid the travelling allowance and daily allowance as contemplated under the said Government Order. When the petitioner requested the 2nd respondent for sanctioning of the same, the petitioner was informed that fund was not sanctioned by the first respondent for paying such travelling and daily allowances. Therefore, the present writ petition is filed before this court.

(3.) HEARD the learned counsel appearing for the petitioner as well as the learned Government Advocate appearing for the respondents.